AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 11

23. Difference in figures and words.-

If the amount undertaken or ordered to be paid is stated differently in figures and in words, the amount stated words shall be the amount undertaken or ordered to be paid:

Provided that if the words are ambiguous or uncertain, reference may be had to the figures to fix the amount.1

1. See section 17(1), NIL (USA).

[Section 18]







Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement